Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Rajasthan - Subsection Section 53(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (5)A suit for the division of more than, one holding may be instituted provided hat the parties are the same.
